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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(2) in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968

(2)An application for the grant or renewal of a licence shall be deemed to have been duly made if it is in Form I and complies in all respects with the requirements of rule 3 or rule 4, as the case may be.